Section 378(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Where the Commissioner has prohibited the further use of a building or room as a dwelling, the owner or owners of such building or room shall, so far as may be necessary to prevent nuisance, keep the building or the room or rooms clean and wholesome.] [Sub-section (3) was inserted by Bombay 34 of 1954, Section 24.]
